Telangana High Court
Smt.K.Prameela 4 Ors vs The Apsrtc, Anr on 29 November, 2018
Author: Abhinand Kumar Shavili
Bench: Abhinand Kumar Shavili
HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI
WRIT PETITION No. 10038 of 2004
ORDER:
This writ petition is filed seeking to issue a writ of mandamus declaring the action of the respondents in reverting the petitioners from Sweepers to Shramiks instead of promoting them vide proceedings dated 31.05.2004, as illegal and arbitrary.
While admitting the writ petition, this Court granted interim stay of the impugned proceedings vide orders dated 21.06.2004 in WPMP No.12756 of 2004 which is made absolute vide orders dated 01.12.2004 in WVMP No.2650 of 2004.
When the matter is taken up for hearing, learned counsel for the petitioners submits that in view of the interim orders passed by this Court, no further orders are necessary in the writ petition.
Learned standing counsel for the respondents has not disputed the same.
In view of the above, the writ petition is closed. Consequently, miscellaneous petitions, if any, pending in the writ petition shall stand closed. No order as to costs.
_____________________________ ABHINAND KUMAR SHAVILI, J 29th November, 2018 cbs 2 HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI Writ Petition No. 10038 of 2004 (closed) 29th November, 2018 cbs